Digital Growth Comes with New Risks

If your organization is digital-first, you’re likely scaling...

Starting a new business in India often comes with the big question Which type of company should I register? For...

The Risks You Don’t See Coming

Picture this a promising new hire joins your company. On paper, they’re perfect....

Financial institutions, enterprises, and fintechs face ever-increasing exposure to legal and regulatory risks—from non-performing assets (NPAs) to unresolved litigation,...

Third-party failures do not stay outside your organisation—they land squarely on your balance sheet. In 2024, 35.5% of all reported...

Need a High Court case or judgment fast? Whether you're a lawyer, researcher, or compliance officer, searching through Indian High...

: The Bottleneck of Traditional Legal Research

Legal professionals face increasing pressure to deliver faster, more accurate insights without compromising...

Why AI-fast Criminal Checks Are Non-Negotiable in 2025

• Discrepancy rates keep climbing. India’s BFSI sector alone saw 10.4% background-check...
  Jun 03, 2025

What is RTI Act 2005?

Popularly known as Right to Information Act, Right to information is a fundamental right...

During legal proceedings, lawyers present legal arguments. Judges write their opinions...

The legal profession is inherently demanding, with attorneys juggling case files, client communications, court deadlines, billing, and more. Staying...